Manoj Pandey & Ors ---- Petitioners vs State Of Uttarakhand & Anr
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Uttarakhand High Court

Manoj Pandey & Ors ---- Petitioners vs State Of Uttarakhand & Anr on 16 April, 2026

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      16.04.2026                        WPMB No. 90 of 2024

                                        Manoj Pandey & ors                             ----   petitioners
                                                                            Vs
                                        State of Uttarakhand & anr                     ----   respondents


                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. None present for the petitioners.

2. Mr. Gajendra Tripathi, learned Standing Counsel for the State.

3. Mr. Sandeep Tiwari, learned counsel for the intervener.

4. The matter is listed on basis of application filed by the petitioners. However, there is no representation on behalf of the petitioners.

5. Learned State counsel states that the State has already taken steps for filling up of 2287 posts in other districts on basis of the amended rules leaving out 451 posts which were to be filled up on basis of the selection under consideration in the present proceedings.

6. As counsel for the petitioners is not present, therefore, the matter is adjourned.

7. List in the week commencing 11.05.2026.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 16.04.2026 16.04.2026 Negi